REGENT COMPUTRONICS PVT. LTD.

Khushnuma Begum Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

SUKHWASI VS. STATE OF U.P. AND OTHERS [REFERRED TO]
GOPAL DAS SINDHI VS. STATE OF ASSAM [REFERRED TO]
DEVARAPALLI LAKSHMINARAYANA REDDY VS. V NARAYANA REDDY [REFERRED TO]
JASRAJ INDER SJNGH VS. HEMRAJ MULTANCHAND [REFERRED TO]
SURESH CHAND JAIN VS. STATE OF MADHYA PRADESH [REFERRED TO]
MOHD YOUSUF VS. AFAQ JAHAN [REFERRED TO]
ALEQUE PADAMSEE VS. UNION OF INDIA [REFERRED TO]
MONA PANWAR VS. HONBLE HIGH COURT OF JUDICATURE AT ALLAHABAD [REFERRED TO]
LALITA KUMARI VS. GOVT. OF U.P. [REFERRED TO]
PRIYANKA SRIVASTAVA VS. STATE OF U.P. [REFERRED TO]
HDFC SECURITIES LTD. & ORS VS. STATE OF MAHARASHTRA & ANR. [REFERRED TO]
XYZ VS. STATE OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) Heard Shri Mohemmed Amir Naqvi, learned counsel for the petitioner as well as learned AGA for the State and perused the record.

(2.) The instant petition has been moved by the petitioner- Khushnuma Begum with the following prayers:-

(3.) Learned counsel for the petitioner while referring to the impugned order dtd. 20/4/2024 submits that the trial court has completely misinterpreted the law laid down by the Hon'ble Supreme Court in Mrs. Priyanka Srivastava and another v. State of U.P. and others reported in (2015)6 Supreme Court Cases 287 as before taking cognizance of the offence it was not permissible for the Magistrate to have directed any preliminary investigation for the purpose of disposal of application under Sec. 156(3) Cr.P.C., as the same could only be directed under Sec. 202 of the Cr.P.C.

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KHUSHNUMA BEGUM Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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